Section 3(1) in THE ASSAM GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019
(1)in sub-section ( 1 ), after the second proviso, the following Explanation shall be inserted, namely:-"Explanation.- For the purposes of second proviso, the value of exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount shall not be taken into account for determining the value of turnover in the State.";
